PAPPU SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Kumar Madurendu, the learned counsel for the petitioner and Mr. Jharkhandi Upadhyay, the learned A.P.P for the State.

(2.) The petitioner who was one of the aqcused of Sessions Trial No. 200 of 2005 under Sections 498-A/307/379/342 of the Indian Penal Code and Sections 3/4 of the Dowry Prohibition Act pending in the Court of learned Sessions judge, Bhojpur at Ara through this application seeks the quashing of the entire criminal proceedings on the ground that the Ara Court had no jurisdiction to entertain or proceed with the said Sessions Trial since no cause of action took place within the territorial jurisdiction of the Ara Court.

(3.) It has been submitted by the learned counsel for the petitioner that part of the cause of action took place within the territorial jurisdiction of Ara Court and part of the cause of action took place within the territorial jurisdiction of the Nalanda Court and as such in view of Sec.177 Cr.PC. the Ara Court had no jurisdiction to entertain or proceed with the aforesaid Sessions Trial.